Section 55 in The U.P. Habitual Offenders' Restriction Rules, 1957
55.
A habitual offender using a pass granted under sub-rules (c) and (d) of Rule 54, shall travel by the route specified in the pass and notify his arrival immediately to the authority specified in the pass, in the village, town or settlement at which he has arrived and shall thereafter report himself at such times and places as have been specified in the pass.
